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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(5)Where a certificate issued to a ship engaged on short voyages has not been extended under the provisions of sub-rule (4), the Central Government may extend the period of grace upto one month from the date of its expiry and the new certificate issued after the renewal survey is completed shall be valid for a period of five years from the date of expiry of the existing certificate before the extension was granted.